Section 11(1) in The Bihar and Orissa Local Self-Government Act, 1885
(1)The State Government shall by Rules consistent with this Act prescribe the qualification-(a)of candidates for election as members of a District Board; and(b)of voters at such elections:Provided that no person shall be eligible for election if such person-(i)is not a resident within the district or within a municipality in the district;(ii)is not a [citizen of India] [Substituted by ALO for words 'British subject or the subject of any State in India'.] provided that the [State] [Substituted by para 4(1), ALO, for 'provincial'.] Government may [* * * *] [The words 'with the approval of the Governor General' repealed by Para 3 and Schedule IV of the AO.] exempt any alien or class of aliens from his disqualification;(iii)has not attained the age of twenty-one years;(iv)has been adjudged by a competent court to be of unsound mind;(v)is an undischarged insolvent, or being a discharged insolvent has not obtained from the Court a certificate that his insolvency was caused by misfortune without misconduct on his part; or(vi)is a salaried servant of the [Government] [Substituted by the ALO for 'Crown'.],
